MAMCHAND Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Anand Ji Mishra, learned counsel for applicant and learned AGA for State.

(2.) This is second bail application filed by applicant. First bail application filed by applicant has been rejected, vide order dated 4.12.2018. Court has rejected the first bail application primarily on the submission urged by learned A.G.A. For ready reference, same is reproduced herein below:-

(3.) Perused the record.